SAMADBHAI REHMANBHAI Vs. R Z SHAH

JUDGEMENT

(1.) This is tenant's revision under Section 29(2) of the Bombay Rent Act against concurrent findings on subletting recorded by the two courts below.

(2.) The brief facts giving rise to this revision are as under.

(3.) The plaintiff landlord filed a suit for eviction against the two defendants alleging that the disputed accommodation was let out to the defendant No.1 and the defendant No.2 was illegally inducted as sub tenant by the defendant No.1. Another ground for eviction was that the tenant-in-chief was in arrears of rent exceeding 6 months but he did not pay the same despite service of notice of demand. The third ground for eviction was that the premises was reasonably and bonafide required by the landlord for his personal use and occupation. The premises was let out at the rate of Rs.45.00 per month besides municipal taxes and Rs.5.00 towards electricity charges.